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Judgment
Suresh Kait, J.
Crl. M.C. 3363/2011
Learned Counsel for the parties have jointly prayed that the FIR No. 203/99 registered at Police Station Okhla Industrial Area under sections 39/44 of the Indian Electricity act r/w section 379 Indian Penal code 1860, be quashed as the parties have settled all their disputes with the aegis of Delhi High Court Mediation & Conciliation Centre on 6.7.2011.
Learned APP on the other hand submits that Chargesheet has already been filed in the instant case. She further submits that if this Court is inclined to quash the FIR, heavy costs should be imposed upon the petitioner, as the government machinery has been used and precious time of the Court has been consumed.
I find force in the submission of learned APP, therefore, I impose cost of Rs. 25,000/- to be deposited in the Delhi Police Welfare Fund, PHQ I.P. Estate, New Delhi within two weeks from today. Proof of the same shall be placed on record.
Keeping the settlement arrived at between the parties at Mediation & Conciliation Centre on 6.7.2011 and the statement of learned counsel for respondent no. 2 FIR No. 203/99 registered at Police Station Okhla Industrial Area and emanating proceedings there from are quashed.